S.K. Gupta, J. - (1.) THE petitioner has filed the present writ petition inter alia for the following reliefs: "(i) a writ, order or direction in the nature of certiorari quashing the order dated 4.8.2006, passed by the respondent No. 1 (Annexure 8 to the writ petition). (ii) a writ, order or direction in the nature of mandamus commanding the respondents to not release the salary in favour of the respondent No. 5 Sri Indra Veer Singh in pursuance of the order impugned. (iii) a writ, order or direction in the nature of mandamus commanding the respondents to pay the petitioner his regular monthly salary in pursuance of recommendation made by the District Inspector of Schools and further direct the respondent No. 1 to decide the representation of petitioner with respect to the payment of salary to the petitioner."
(2.) THE background facts set forth in the writ petition are as follows : Sri Achchey lal Smarak Inter College, Jhera Jhal, District Firozabad (in short 'College') was recognised as High School College in the year 1986 and the said college was further upgraded as Intermediate College in the year 1993. According to the petitioner he was appointed as Assistant Teacher on 20.5.1986 after the approval of the education authority and since then he was performing his duties in the institution in question. Initially the college was not receiving the grant-in-aid, however, by Government order dated 28.7.2005 the college was brought within the purview of grant-in-aid scheme with effect from, 1.1.2004.
(3.) WHEN the proceedings for providing grant-in-aid was initiated, the name of the teachers working in the college was forwarded by the Committee of Management (in short 'Committee') and the name of the petitioner was included in the list of approved teachers of the institution. The name of the petitioner alongwith the other teachers was forwarded to the District Inspector of Schools (in short "DIGS"), Firozabad for the purpose of payment of salary and thereafter it was forwarded by the DIGS to the Director of Education (Secondary) (in short 'Director') by letter dated 16.11.2004 wherein the name of the petitioner was shown at serial No. 9. However, in the said letter dated 16.11.2004 it was mentioned that as per to the report of the management, Ravindra Singh, Assistant Teacher has left the college and has been re-placed by Indra Veer Singh, the respondent No. 5 at serial No. 14. By letter dated 18.7.2005 the State Government approved the grant-in-aid in favour of the college and was included in the list of grant-in-aid institutions but the name of the petitioner was not included in the list of the approved teachers of the college.;